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[Cites 0, Cited by 3] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Presidency-towns Insolvency Act, 1909

(1)Where an order of adjudication is made against a debtor, he shall prepare and submit to the Court a schedule verified by affidavit, in such form and containing such particulars of and in relation to his affairs as may be prescribed.